- (1.) HEARD Sri N.N. Jaiswal, learned counsel for the petitioner, Sri Anoop Srivastava, who has put in appearance on behalf of the opposite parties no. 1 and 2 and the learned Standing Counsel for the opposite parties no.3, 4 and 5. All the opposite parties are granted two weeks' time for filing counter affidavit. List this case on 01.07.2009. In the meantime, the opposite parties no. 1 and 2 shall ensure that the necessary documents demanded by the opposite party no.3 from the opposite party no. 1 vide his letter dated 21.04.2009 are forwarded to the opposite party no.3. It goes without saying that the opposite parties no. 1 and 2 shall take charge of the office of Principal of the Institution from the petitioner on 30.06.2009, which is the date on which the petitioner retires from service.;